N SURESH Vs. VICE CHANCELLOR ANNA UNIVERSITY GUINDY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the fourth and fifth respondents to issue the `Nativity Certificate' and consequently, to direct the second respondent to accept the application of the petitioner's son (TNEA-2009 vide Application No,210408) for the purpose of admission in the Engineering Colleges.

(3.) IT has also been submitted that the petitioner had submitted the necessary records before the fourth respondent to prove his nativity. However, the fourth respondent had erred in issuing only the `Certificate of Residence' instead of issuing the `Certificate of Nativity' showing that the petitioner is a native of the State of Tamilnadu.